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General Clauses Act, 1897 30. Application of Act to Ordinances In this Act the expression 13[Central Act], wherever it occurs, except in section 5 and the word "Act" in 34[clauses (9), (13), (25), (40), (43), (52) and (54) of section 3 and in section 25] shall be deemed to include an Ordinance made and promulgated by the Governor General under section 23 of the Indian Councils Act, 1861 (24 and 25 Vict ., c. 67) 35[or section 72 of the Government of India Act 1915,] 36[or section 42] 37[* * *] of the Government of India Act, 1935] 38[and an Ordinance promulgated by the President under article 123 of the Constitution].    |
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